Anger or Abetment of Suicide: The Thin Line under Section 306 IPC Editor 4 days ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Husband and Wife consumed pesticide after a quarrel, wife died but husband survived. Will allegation of abetment of suicide on husband survive? SC explainsDateSeptember 15, 2021In relation toCase BriefsIn order to convict a person for abetment of suicide, there has to be a clear mens rea to commit an offenceDateDecember 3, 2016In relation toCase BriefsBom HC explains “abetment by instigation” while acquitting in-laws of offences punishable under Ss. 306 and 498-A IPCDateDecember 24, 2019In relation toCase Briefs
